Section 51(1B) in The Maharashtra Village Panchayats Act, 1959
(1B)Notwithstanding anything contained in sub-section (1) or in any order vesting grazing or other lands in panchayat, such of the grazing or other lands vested in a panchayat as were under cultivation immediately before the day on which the Bombay Village panchayat (Amendment) Act, 1965, comes into force shall, on the commencement of that Act, cease to vest in such panchayat and revest in the State Government, subject to all limitations, conditions and right or interest of any person in force or subsisting immediately before such commencement.] [These sub-sections were inserted by Maharashtra 36 of 1965, Section 26.]
